PREM CHAND Vs. BANGALI RAM

JUDGEMENT

(1.) The instant appeal under Sec. 378(4) Cr.P.C. has been preferred by the appellant/complainant against the judgement dtd. 10/10/2018 passed by the Court of learned Judicial Magistrate 1st Class, Naraingarh, whereby the accused/respondents were acquitted of the charges under Sec. 406, 420 of the IPC.

(2.) Learned amicus for the appellant has assailed the impugned judgment on several grounds. It is contended that:

(3.) Coming to the allegations leveled by the complainant, the accused approached him with a dishonest intent and offered to sell 4 Kanals of land for Rs.18,00,000.00. An agreement to sell dtd. 5/9/2013 (Ex.C1) was executed, fixing 30/8/2014 as the date for registration of the sale deed, and Rs.4,00,000.00 was paid as earnest money.